FULCHAND BIHARILALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appeals arise out of award passed by the Civil Judge (Jr.Dn.) in land acquisition reference. One appeal is filed by the claimant while the other is filed by the State.

(2.) Facts are as follows -

(3.) I have heard the learned counsel for the appellant/claimant and the respondent/State.